Section 48 in Jharkhand Agricultural Produce Markets Act, 2000
48. [ Penalty. [Substituted by Act 60 of 1982.]
(1)Any person who contravenes any provision of the Act or any rule or bye-laws or order issued thereunder shall be punishable with imprisonment for a term which may extend to one year and with a fine which may extend to Rs. 1,000 or both:Provided that in absence of adequate reason to the contrary to be recorded in the judgement of the Court such imprisonment shall not be for a term of less than one month and a fine not less than a sum of Rs. 500.(2)If any person is convicted under this section and is again convicted under the Act, Rules or Bye-laws then he shall be punishable fProvided that in absence of adequate reason to the contrary to be recorded in the judgement of the court such imprisonment shall not be for a term of less than 3 months and a fine of Rs. 1,000.Explanation. - (1) If a person contravening any provision of the Act, Rules or Bye-laws made thereunder, is a company, every person incharge of, and responsible to the company or firm for conduct of the business of the company or the firm including the Director, Manager or Secretary of the Company or firm shall be guilty for the contravention and shall be liable to be proceeded against and punished accordingly.(2)'Company' means any body corporate and includes a firm or other association of individuals; and(3)'Director' in relation to a firm, means and includes a partner of the firm.]
